Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Lokayukta And Upa-Lokayuktas (Amendment) Act, 1999 24 of 1999 [15 December 1999] CONTENTS 1. Section 1 2. Amendment of section 3 Assam Lokayukta And Upa-Lokayuktas (Amendment) Act, 1999 24 of 1999 [15 December 1999] PREAMBLE An Act further to amend the Assam Lokayukta and Upa-Lokayuktas Act, 1985. Whereas it is expedient further to amend the Assam Lokayukta and Upa-Lokayuktas Act, 1985 (Assam Act XX of 1986), hereinafter referred to as the principal Act, in the manner here-in-after appearing; It is hereby enacted in the Fiftieth Year of the Republic of India as follows:- 1. Section 1 :- (1) This Act may be called the Assam Lokayukta and Upa- Lokayuktas (Amendment) Act, 1999. (2) It shall have the like extent as the principal Act. (3) It shall come into force at once. 2. Amendment of section 3 :- In the principal Act, in section 3,-- (i) in sub-section (1), in clause (b), in the first paragraph, punctuation mark colon, appearing at the end, shall be omitted and thereafter the following shall be inserted, namely:- "provided, however, that when the office of the Lokayukta is vacant the Upa-Lokayukta or Upa-Lokayuktas shall be appointed following the same procedure as provided at clause (a) for appointment of the Lokayukta."; (ii) in sub-section (3),-- (a) after the first paragraph, the following proviso shall be inserted, namely:- "Provided that in the event of the office of the Lokayukta falls vacant the duties of the office of the Lokayukta shall be performed by the Upa-Lokayukta or Upa-Lokayuktas until the Lokayukta appointed under section 3 enters upon his office:"; (b) in the existing proviso, after the word, "Provided", the word "further" shall be inserted.